JAGJIT KAUR Vs. HARCHARAN SINGH

JUDGEMENT

(1.) With the intervention of the Court, parties have arrived at amicable settlement. Joint statement of parties along with Appellant's husband has been recorded separately and is reproduced as under:

(2.) The case has thus been lawfully compromised. In view of compromise, the instant second appeal is disposed of in terms of the above statement, which shall also form part of the decree sheet.